Section 3(2)(a) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

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Union of India - Subsection

Section 3(2)(a) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(a)[ where the energy audit of the designated consumers' plant has been completed, energy saving measures and action plan for their implementation has been finalized in consultation with the energy manager of the plant under regulations 4 and 5 of the Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010, the energy consumptions norms and standard shall be determined taking into account the following factors, namely:- [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]

(i)timely submission of energy audit report, Form 2 and Form 3 under the Energy Conservation (Form and Manner and Time for Furnishing Information with Regard to Energy Consumed and Action Taken on Recommendations of Accredited Energy Auditor) Rules, 2008;

(i)original equipment manufacturer (OEM) design document improvements;

(ii)published international journals and documents on industrial energy efficiency of respective sectors;

(iii)certification of global best designated consumer sector from respective sectoral world renowned institution;

(ab)for the designated consumer sector(s), other than sector(s) identified on the basis of clause (aa) above, the energy consumption norms and standards shall be determined by a technical committee constituted under sub-section (3) of section 8 of the Act through the application of the following equation:-

(ii)data furnished in the said energy audit report, Forms 2 and 3;

(iii)average rate of reduction in specific energy consumption across all the designated consumers sectors' determined on the basis of Form 1 submitted under the Energy Conservation (the Form and Manner for Submission of Report on the Status of Energy Consumption by the Designated Consumers) Rules, 2007 and energy audit reports submitted under the Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010; and

(iv)policy objectives of keeping the target of reducing the specific energy consumption a few percentage points above the average rate of reduction keeping in view the incentives provided through the issue of energy savings certificate to designated consumers who achieve beyond their targets in the target year;

(aa)for the globally best designated consumer sector(s) based on comparable international benchmark, the energy consumption norms and standards shall be determined by a technical committee constituted under sub-section (3) of section 8 of the Act by taking in to account the following factors, namely:-

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